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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Factories Rules, 1962

(1)Where a licence is lost, destroyed, torned, defaced or otherwise becomes illegible, the licensee shall immediately obtain a duplicate licence from the Chief Inspector on application in Form 4 with payment of fee of Rs. 10 through treasury challan.